Prince Pal & Anr. vs. State Bank Of INDIA
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Cause title — parties, addresses and appearances
O R D E R % 06.07.2026
This is a writ petition filed under Article 226 of the Constitution of India seeking the following prayers :- “a) Direct the respondent to defreeze the bank account no. 000000041253964143 of the petitioner no.1 & bank account no. 43462279872 of the petitioner no.2, b) Award a compensation of Rs. 1,00,000/- each in favour of the petitioners and again st the respondent for causing mental and financial losses in business to the petitioner….”
The case of the petitioners is that the petitioner No.1 runs a sole proprietorship firm and is engaged in procuring orders on commission basis. The petitioner No.1 has a current account No. 000000041253964143 with the respondent bank. The petitioner No. 2 is a housewife and has account no. 43462279872 with the respondent bank.
On 11.02.2025, the petitioner No.1 found out that his account has This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/07/2026 at 11:50:47
been freezed. On 12.02.2025, the petitioner sent an email regarding freezing of his account. The respondent bank replied that his account was freezed due to high number of value transaction. My attention has been drawn to an email dated 12.02.2025, which reads as under: - This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/07/2026 at 11:50:47
This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/07/2026 at 11:50:47
Being aggrieved, the petitioner No.1 filed a complaint dated 13.02.2025 with RBI Ombudsman.
Even the bank account of the petitioner No.2 was freezed by the respondent.
Hence, the present petition.
Mr. Rout, learned standing counsel for the respondent, states that the respondent bank has repeatedly asked the petitioners to furnish details of high value transactions and it is only due to non-submission of documents that the account of the petitioners have been freezed.
Additionally, the respondent states that as per the cyber complaints received by the respondent bank the amount of cyber fraud is totaling to Rs. 37,000/-.
I have heard learned counsels for the parties.
The petitioner No.1 is a duly registered entrepreneur having a GST number, regularly he is paying his income tax and is in compliance with all statutory frameworks.
I am of the view that as far as the cyber complaint amount is concerned, subject to the petitioners availing their rights under the Standard Operating Procedure and subject to the respondent bank keeping lien on the account of the petitioner No. 1 to the tune of Rs. 37,000/-, the account of the petitioner should be defreezed and the petitioner shall be permitted to operate the same.
In case there is any other cyber fraud amount viz-a-viz the account of the petitioner, the respondent bank shall be entitled to issue a show cause notice and thereafter proceed in accordance with law.
The present petition is disposed of in aforesaid terms, along with This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/07/2026 at 11:50:47
pending applications, if any JASMEET SINGH, J JULY 6, 2026/JK This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/07/2026 at 11:50:47
Reproduced from the public record of the Delhi High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.